Indian Penal Code, 1860

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Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
178	Refusing oath or affirmation when duly required by public servant to make it
Description	Whoever refuses to bind himself by an oath 99[or affirmation] to state the truth, when required so to bind himself by a public servant legally competent to require that he shall so bind himself, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.